Section 190(6) in The Navy (Pay And Allowances) Regulations, 1966
(6)Pension under this regulation is liable to be forfeited on conviction for the following offences and shall be stopped with effect from the date indicated in the Gazette of India notifying the forfeiture of the award namely:(a)Treason(b)Sedition(c)Mutiny(d)Cowardice(e)Desertion during hostilities(f)Murder(g)Dacoity(h)Rape(j)Unnatural offences.Such pension as may have been forfeited shall become payable on the restoration of the award as notified in the Gazette of India.[191-A. Monetary rewards. [Inserted & Substitued by S.R.O. 9(E),dated 19th March, 1974]
